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[Cites 0, Cited by 0] [Section 114(3)] [Section 114] [Entire Act]

State of Maharashtra - Subsection

Section 114(3)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)where debentures are issued against mortgages [instruments of hypothecation, guarantees, pledge or charge] [These words were inserted by Maharashtra 5 of 1990, Section 4(b)(i)(A).] held, the aggregate of-
(i)the amounts due on the mortgages; [and any or all of the aforesaid instruments] [These words were inserted by Maharashtra 5 of 1990, Section 4(b)(i)(B).].
(ii)the value of the properties and other assets transferred or deemed to have been transferred under section 121 by the, [District Co-operative Agriculture and Rural Multi-purpose Development Banks] [These words were substituted for the words 'Primary Agriculture and Rural Development Banks' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] to the [state Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] and subsisting as such time; and
(iii)The amounts paid under the mortgages [and the other instruments] [These words were inserted by Maharashtra 5 of 1990, Section 4(b)(i)(C).] aforesaid and the unsecured amounts remaining in the hands of the [State Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank' by Maharashtra, 41 of 2005, (w.e.f. 25-8-2005), Section 8.] or the Trustee at the time;